Madhu Bala vs Viqar Ahmed
2016 Latest Caselaw 7089 Del

Citation : 2016 Latest Caselaw 7089 Del
Judgement Date : 24 November, 2016

Delhi High Court

Madhu Bala vs Viqar Ahmed on 24 November, 2016

$~13
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      RFA 562/2016 & CM No.28673/2016
       MADHU BALA                                      ..... Appellant
                         Through : Ms. Shalini Kapoor, Advocate

                         versus

       VIQAR AHMED                                       ..... Respondent
                         Through : None.

       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 24.11.2016

1. Counsel for the appellant states that the parties have been able to negotiate an out of court settlement during the pendency of the present proceedings and as a result, she has instructions not to press the present appeal.

2. Accordingly, the appeal is disposed of as not pressed, along with the pending application.

HIMA KOHLI, J NOVEMBER 24, 2016 sk/ap

Download the LatestLaws.com Mobile App